Section 9(9) in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978
(9)For Government agricultural land in addition to the [lease rent] [G.S.R. 35, Dated 29-6-1981; published in Rajasthan Gazette Extraordinary Part 4-C(I), Dated 2-7-81, page 80.] at the above rates the price of the land shall also be charged from the lessee which shall be based on the sale price of agricultural land in the neighbourhood:[Provided that only half the price of land shall be charged for land allotted for a medical facility of category 'A' as mentioned in condition No. 8.] [G.S.R. 52, Dated 20-8-1996; published in Rajasthan Gazette Extraordinary Part 4-G(I), Dated 27-8-96, page 105(3).]
